Citation : 2022 Latest Caselaw 26 Ori
Judgement Date : 3 January, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
FAO No.284 of 2021
Manager-cum-Officer in Charge,
National Insurance Co. Ltd. .... Appellant
Mr. P.K. Mahali, Advocate
-versus-
Ramesh Pradhan and Another .... Respondents
CORAM:
SHRI JUSTICE B. P. ROUTRAY
ORDER
3.01.2022 Order No.
I.A. No.437 of 2021
02. 1. The prayer for dispensing with from filing of certified copy of the impugned judgment is allowed keeping in view the same has been filed in FAO 283 of 2021.
2. The I.A. is disposed of.
FAO No.284 of 2021
03. 3. Issue notice to the Respondents by Registered Post with A.D. fixing short returnable date for which requisites be filed within three working days.
4. List the matter on 28th March, 2022.
I.A. No.488 of 2021
04. 5. It is submitted that in the meantime the entire awarded amount has been deposited before the learned Commissioner. The same shall not be disbursed in favour of the claimants till 28th March, 2022.
6. An urgent certified copy of this order be issued as per rules.
( B.P. Routray) Judge M.K.Panda
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